Section 45(5)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 21] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(c) in The Income Tax Act, 1961

(c)where in the assessment for any year, the capital gain arising from the transfer of a capital asset is computed by taking the compensation or consideration referred to in clause (a) or, as the case may be, enhanced compensation or consideration referred to in clause (b), and subsequently such compensation or consideration is reduced by any court, Tribunal or other authority, such assessed capital gain of that year shall be recomputed by taking the compensation or consideration as so reduced by such court, Tribunal or other authority to be the full value of the consideration.

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Union of India - Subsection

Section 45(5)(c) in The Income Tax Act, 1961